Andhra Pradesh High Court - Amravati
Baby R.Siri Vennela vs The State Of Andhra Pradesh, on 9 September, 2020
Author: J K Maheshwari
Bench: J K Maheshwari
(SHOW CAUSE NOTICE BEFORE ADMISSION) IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI WEDNESDAY, THE NINTH DAY OF SEPTEMBER TWO THOUSAND AND TWENTY : PRESENT: THE HONOURABLE THE CHIEF JUSTICE SRI JITENDRA KUMAR MAHESHWARI WRIT PETITION NO: 16009 OF 2020 Between: 1. Baby R.Siri Vennela, D/o.R.Prabhakar Reddy Aged 12 years, R/o. Ammapalem Village Srikalahasthi Mandal Chittoor District. 1st Petitioner being Minor Represented by her Father and Natural Guardian R.Prabhakar Reddy, S/o. Raghunadha Reddy 2. C. Subrahmanyam, S/o. Battaiah, aged 45 years R/o.17/213, Mittakandriga Village Panagal, Srikalahathi Town Chitttor District Petitioners AND 1. The State of Andhra Pradesh, Reptd. by its Principal Secretary Revenue Department Secretariat, Velagapudi Amaravathi, Guntur District The District Collector, Chittoor District Chittoor. The Revenue Divisional Officer, Tirupathi Revenue Division Tirupathi, Chittoor District. The Tahsildar, Srikalahasthi Mandal, Chittoor District. Smt R.Aruna, W/o. R.Chandrasekhar, Reddy Aged 45 years Thummalagunta Village and Post, Tirupathi Rural Mandal, Chittoor District wn ok Respondents WHEREAS the Petitioner above named through their Advocate SRI G RAMESH BABU presented this Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue an appropriate Writ, Order, or Direction, more particularly one in the nature of WRIT OF MANDAMUS, declaring the action of Respondent No.3 herein in treating the Representation filed by the 5th Respondent herein as an Appeal, entertaining the same and passing the orders in D.Dis.E/903/2019, dated 10.02.2020 wherein the 3rd Respondent set aside the Pattadar Pass Book and Title Deed issued in favour of the '1st Petitioner herein as illegal, arbitrary, unconstitutional and contrary to the Rule 21 of the A.P. Rights in Land and Pattadar Pass Book Rules, 1989 and also the judgments of this Hon'ble Court reported in 2002 (4) ALT 465 (DB), 2014 (4) ALD Page 8, 2014 (4) ALD 205, 2009 (1) ALD 248, 2014 (1) ALD 406, 2015 (6) ALD 609 (DB) and 2019 (6) ALD 134 (AP) and consequently set aside the order of the 3rd Respondent herein in D.Dis.E/903/2019, dated 10.02.2020 and consequential amendment of Record of Rights and issuance of the Pattadar Pass Book and Title Deed to the Sth Respondent by the 4th Respondent with respect to the land an extent of Ac.0.25 cents in Sy.No.66/3 of Ammapalem Village, Srikalahasthi Mandal of Chittoor District AND WHEREAS the High Court upon perusing the petition and affidavit filed herein and upon hearing the arguments of Sri G RAMESH BABU Advocate for the Petitioner, and of GP FOR REVENUE directed issue of notice to the Respondent No.5 returnable in four weeks to show cause as to why this WRIT PETITION should not be admitted. You viz: Smt R.Aruna, W/o. R.Chandrasekhar Reddy Aged 45 years Thummalagunta Village and Post Tirupathi Rural Mandal Chittoor District is directed to show cause either appearing in person or through an Advocate, as to why in the circumstances set out in the petition and the affidavit filed therewith (copy enclosed) this WRIT PETITION should not be admitted, within four weeks IA NO: 1 OF 2020 Petition under Section 151 CPC praying that in the circumstances stated in the affidavit filed in support of the writ petition, the High Court may be pleased to SUSPEND the order in D.Dis.E/903/2019, dated 10.02.2020 passed by the 3 Respondent herein and consequential orders passed by the 4'" Respondent herein including issuance of Pattadar Pass Book and Title Deed issued in favour of 5" Respondent with respect to the land in an extent of Ac.0.25 cents in Sy.No.66/4 of Ammapalem Village, Srikalahasthi Mandal of Chittoor District, pending disposal of WP No.16009 of 2020, on the file of the High Court. The Court made the following: ORDER:
"(Taken up through video conferencing) Sri G. Ramesh Babu, learned Counsel for the petitioners. Government Pleader for Revenue accepts notice on behalf of respondents 1 to 4 and seeks time to file reply. Let reply be filed within four weeks. Let notice be issued to respondent No.5, returnable in four weeks. In the facts of the case, subject to filing of reply by the respondents, by way of interim relief, it is directed that status quo as it exists today shall be maintained in respect of the subject land, until the next date of listing. List after four weeks."
SD/-G.SRINIVAS REDDY ASSISTANT RE I'TRUE COPY!/ For ASSISTANT To,
1. Smt R.Aruna, W/o. R.Chandrasekhar Reddy Aged 45 years Thummalagunta Village and Post Tirupathi Rural Mandal Chittoor District (by RPAD- along with a copy of petition and memorandum of grounds) One CC to SRI G RAMESH BABU Advocate [OPUC] Two CCs to GP FOR REVENUE, High Court of Andhra Pradesh. [OUT] One spare copy PON HIGH COURT HCJ DATED:09/09/2020 LIST AFTER FOUR WEEKS NOTICE BEFORE ADMISSION WP.No.16009 of 2020 DIRECTION